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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(2)(a) in Uttaranchal School Education Act, 2006

(a)the period of probation the conditions of confirmation and the procedure and conditions for promotion and punishment, [including suspension pending or in contemplation of inquiry or during the pendency of investigation, inquiry Or trial; in any criminal case for an offence involving moral turpitude] and the emoluments for the period of suspension and termination of service with notice;